HARI NIWAS GUPTA Vs. OM PROPMART P LTD

JUDGEMENT

(1.) By this order I shall dispose of the present application filed by the defendants under Order XXXVII, Rule 3(5) CPC praying for unconditional leave to defend the instant suit of the plaintiff.

(2.) The plaintiff has filed the present suit for recovery of Rs.50,00,000/- (Rs. Fifty Lac).

(3.) As per the plaint the facts are that one of the business acquaintances of the plaintiff introduced him to defendant Nos. 2 to 4 who represented themselves to be reputed estate agents carrying on business under the name and style of defendant No.1, company and they were its directors and were carrying on their business of estate agents in the locality of Loni, Tronica City and all adjoining areas of Ghaziabad, Baghpat, Baraut, Meerut, etc.. On further inquiry, the plaintiff found out that defendant No.1 is a duly registered company under the provisions of the Companies Act, 1956, having its registered office at B-2/426, Yamuna Vihar, New Delhi.